Jharkhand High Court
Md Naseem vs The State Of Jharkhand And Others on 12 September, 2014
Author: R. R. Prasad
Bench: R. R. Prasad
IN THE HIGH COURT OF JHARKHAND, RANCHI
Cont. Case [Civil] No. 859 of 2012
Md. Naseem ..... Petitioner(s)
Versus
The State of Jharkhand & Anr. .... Opp. Party(s)
CORAM: HON'BLE MR. JUSTICE R. R. PRASAD
For the Petitioner(s) : M/s V. P. Singh, Sr. Advocate
Ayush Aditya, D. Sen, Advocates.
For the State : M/s Rajesh Kumar,
R. Pallava, Advocates.
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23 /12.09.2014. Mr. Singh, learned Senior counsel appearing for the petitioner again by referring to the order dated 22.08.2014 passed by this Court, did point it out that the extent of the land which was acquired has been noted in the column of valuation khatiyan but as the order passed under Section 18 of the Land Acquisition Act, copy of which has been brought on record shows that the entire land, description of which is there in the khatiyan has been acquired except Plot No.241 where it has been shown to have acquired only 7 decimals of land.
In course of hearing, when it was put to the learned counsel appearing for the petitioner as to how the entire land of the Plot in question has been shown in the order passed under Section 18 of the Act when according to the claim of the petitioner only part of those plots have been acquired, Mr. Singh, learned Senior counsel submits that he needs to procure documents in this regard to establish his case that the State has never acquired the entire land of the plot in question and, therefore, the case be listed after two weeks.
Mr Singh further submits that if the State would have come forward with the notifications issued under Sections 4 and 6 of the Land Acquisition Act, the matter would have been simplified but by producing a document in order passed under Section 18 of the Act the matter has been made complicated as the said order never appears to be in consonance with the valuation khatiyan and other document which is the letter issued by the State Government to the Housing Board.
List this case on 10th October, 2014.
(R. R. Prasad, J.) Sandeep/